Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 99] [Entire Act] State of Rajasthan - Subsection Section 99(iii) in Rules of the High Court of Judicature for Rajasthan, 1952 (iii)where the notice was sent acknowledgment due. an acknowledgment purporting to have been signed by or on behalf of the addressee is received from the post office.
